Section 5 in The Kerala Buildings (Lease and Rent control) Act, 1965
5. Determination of Fair Rent.
(1)The Rent Control Court shall, on application of the tenant or landlord of a building, fix the fair rent for such building after such enquiry as it thinks fit.(2)In fixing the fair rent, the Court shall taken into consideration, the property tax or house tax fixed for the building at the time of letting in the property tax register or house tax register of the authority within whose area the building is situated.Provided that in case of -(i)any residential building, or(ii)any non-residential building, excepting a building to which fittings have been affixed or in which machinery have been installed and such fittings or machinery have been excluded from valuation the purpose of fixing the property tax or house tax by a local authority, the fair rent fixed may in proper cases be lower than but shall in no case exceed by more than fifteen per cent, the monthly rent on the basis of which the property tax or house tax for the building prevailing two years immediately before the date of the application was fixed, or if the building was not assessed to property tax or house tax before the said period of two years, the monthly rent on the basis of which the property tax or house tax prevailing immediately before the date of the application was fixed.(3)If there is no property tax or house tax fixed for the building or if it is not based on a rental basis or if the building in an area which is not a City, Municipality, Panchayat or in any other local authority, the fair rent shall be fixed after taking into consideration the prevailing rates of rent in the locality for similar accommodation in similar circumstances during the twelve months preceding the letting.(4)In case the allotment of the building is made by the Accommodation Controller, he may, provisionally fix the fair rent for the building and the Rent Control Court may, on application by an aggrieved party modify the fair rent so fixed.(5)The Rent Control Court shall intimate the fair rent of the building fixed to the local authority within whose jurisdiction the building in respect of which the fair rent has been fixed is situated. The local authority on receipt of such intimation shall make a record of the fair rent fixed in the register kept for the purpose and shall make the register available for inspection in such places and in such manner as may be prescribed. The register so prepared shall be kept up-to-date so as to contain full particulars in regard to the rent fixed in respect of a building by the Rent Control Court and also the subsequent variation thereto made by the said court.
